Section 7E in Securities and Exchange Board of India (Prohibition of Insider Trading) Regulations, 2015
7E. Determination of amount of Reward.
(1)The amount of the Reward, if payable, shall be determined by the Board.(2)While determining the amount of Reward under sub-regulation (1), the Board may specify the factors that may be taken into consideration by the Informant Incentive Committee.(3)An Informant may be eligible for a Reward whether or not he reported the matter to his organization as per its internal legal and compliance procedures and irrespective of such organization's compliance officer subsequently providing the same Information to the Board.
